Abdul Khader vs Bhavana
2024 Latest Caselaw 12940 Ker

Kerala High Court

Abdul Khader vs Bhavana on 22 May, 2024

Author: Amit Rawal

Bench: Amit Rawal

RCRev. No.91/2024                              1/2

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                            THE HONOURABLE MR. JUSTICE AMIT RAWAL
                                              &
                            THE HONOURABLE MR. JUSTICE EASWARAN S.
                    Wednesday, the 22nd day of May 2024 / 1st Jyaishta, 1946

                             IA.NO.1/2024 IN RCREV. NO. 91 OF 2024

 RCA 11/2019 OF DISTRICT COURT/RENT CONTROL APPELLATE AUTHORITY-III, KASARGODE.

                RCP 24/2017 OF THE RENT CONTROL COURT (MUNSIFF), HOSDURG

   APPLICANT/ REVISION PETITIONER:

          ABDUL KHADER, AGED 61 YEARS, S/O LATE MUHAMMEDKUNHI, " STUDIO
          SUNSHINE", KMC.W.III/1248 (OLD.W1/1196), BANK VIEW BUILDING,
          KANHANGAD MAIN ROAD, KASARAGODE, PIN - 671 315.

   RESPONDENTS/ RESPONDENTS:

       1. BHAVANA, AGED 50 YEARS, D/O LATE DR. P.V BHAT AND W/O KRISHNA BHAT,
          "VISHWALAKSHMI" RESIDING AT KUNUMMAL, BALLA VILLAGE, P.O KANHANGAD,
          HOSDURG, KASARGODE, PIN - 671315
       2. MUHAMMED MUSTHAFA, AGED 29 YEARS, S/O MOOSA, CONDUCTING MOBILE
          ACCESSORY BUSINESS, KMC.W.III/1248 (OLD.W1/1196), BANK VIEW
          BUILDING, KANHANGAD MAIN ROAD, KASARAGODE, PIN - 671 315.
       3. MUHAMMED RAFEEQ, AGED 36 YEARS, S/O IBRAHIM.K.S, CHOORI, P.O MOVVAR,
          KUMBADAJE, " STUDIO SUNSHINE", WRIST WATCHES SALE IN KMC.W.III/1248
          (OLD.W1/1196), BANK VIEW BUILDING, KANHANGAD MAIN ROAD, P.O
          KANHANGAD, HOSDURG, KASARGODE, PIN - 671 315.


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay all further
   proceedings based on the judgment of the Rent control appellate Authority-
   III, Kasargode in RCA No. 11/2019 dated 30-10-2023 as against the order in
   RCP No. 24/2017 on the file of the Rent Control Court (Munsiff) Hosdurg
   dated 14-06-2019 pending disposal of the Rent Control Revision Petition.


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and upon hearing the arguments
   of M/S ABDUL RAOOF PALLIPATH, K.R.AVINASH (KUNNATH), E.MOHAMMED SHAFI &
   PRAJIT RATNAKARAN, Advocates for the petitioner, the court passed the
   following:

                                                                               (p.t.o)
 RCRev. No.91/2024                             2/2




                                       O R D E R

Learned Counsel appearing on behalf of the appellant submitted that he would not be pressing the revision petition and praying for Six (6) months time to vacate the premises.

Notice be issued through special messenger.

Post on 11-06-2024.

Till the next date of hearing there shall be interim stay qua eviction.

Sd/- AMIT RAWAL, JUDGE

Sd/- EASWARAN S., JUDGE

22-05-2024 /True Copy/ Assistant Registrar